Income Tax Appellate Tribunal - Delhi
M/S. Nav Sthali Education Society, New ... vs Ccit, Ghaziabad on 27 February, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCHES: 'D', NEW DELHI
BEFORE SMT. BEENA A PILLAI, JUDICIAL MEMBER
AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER
ITA No. 6266/Del/2015
AY: 2014-15
Nav Sthali Education Society vs. CCIT, CGO Complex 1
C/o Dr.Ravi Gpta Hapur Chungi
E-6A, Kailash Colony Kamla Nehru Nagar
New Delhi 110 048 Ghaziabad
PAN: AABTN8528K
(Appellant) (Respondent)
Assessee by : Sh. Ravi Gupta, Adv.
Department by : Sh. JK Mishra, CIT, DR
Date of Hearing : 30/01/2019
Date of Pronouncement: 27/02/2019
ORDER
PER BEENA A PILLAI, JUDICIAL MEMBER
Present appeal has been filed by assessee against order dated 28/09/2015 passed by Ld.CCIT, Ghaziabad pertaining to A.Y. 2014-15 on following grounds of appeal:
" 1. That on the facts and in the circumstances of the case and in law, the order passed u/s 10(23C) (vi) is bad in law.
2. That on the facts and in the circumstances of the case and in law, the CCIT erred in not appreciating that the society exists 'solely for the purpose of education' as contemplated u/s 10(23C)(vi) of the Income Tax Act.ITA No.6266/Del/15 A.Y.2014-15
Nav Sthali Education Society, N.Del.
3. That on the facts and in the circumstances of the case and in law, the CCIT has erred on facts that the society is a profit making entity.
4. That on the facts and in the circumstances of the case and in law, the CCIT has erred on facts that the society has diverted its surplus for the personal use of its members.
5. That the impugned order is arbitrary, illegal, bad in law and in violation of rudimentary principles of contemporary jurisprudence.
6. That the Appellant craves leave to add/alter any/all grounds of appeal before or at the time of hearing of the Appeal."
At the outset assessee filed adjournment application stating that Ld.Counsel was out of town. But keeping in view the smallness of the matter, the same is rejected.
2. Brief facts of case are as under:
2.1. Assessee is a Society which is running a school by name N.S.Public School at Noida. It claimed that it is existing solely for educational purposes and not for profit. Assessee filed application on 22.09.2014 for obtaining exemption u/s 10(23c)(vi) of the Income Tax Act, 1961 (the Act). Ld.CIT rejected application vide order dated 28.09.2015.
2.2. Against the rejection order by Ld.CIT, assessee preferred appeal before this Tribunal.
2.3. At the outset, Ld.CIT,DR submitted that present appeal cannot be filed before this Tribunal as impugned order has been passed by Ld.CIT u/s 10(23c)(vi). Sec.253 does not include an order passed u/s 10(23c)(vi).2 ITA No.6266/Del/15 A.Y.2014-15
Nav Sthali Education Society, N.Del.
3. We have perused Sec.253 of the Act and are not in agreement with Ld.CIT, D.R. Sec.253(1)(f) has been amended vide Finance Act, 2015 w.e.f. 01/06/2015. It is observed that impugned order was dated 28/09/2015 and present appeal has been filed on 26/11/2015. We therefore reject this argument of ld.CIT,D.R. 3.1. However, it is observed that Ld.CIT(A) has not verified the objectives of assessee and no explanation has been called for in regard to excess surplus, and diversion of funds found in the accounts. We therefore remit this issue to ld.CIT and direct him to call for explanation/submissions/evidences by granting proper opportunity to assessee. Assessee shall establish its claim to the satisfaction of Ld.CIT within principles of law which would govern the issues observed by Hon'ble Supreme Court in case of Visveswaraiah Technological University vs. ACIT reported in(2016) 68 taxmann.com 287.
4. In the result appeal filed by Assessee stands allowed for statistical purposes.
Order pronounced in open court on 27th February, 2019.
Sd/- Sd/-
(PRASHANT MAHARISHI) (BEENA A PILLAI)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dt. 27th February, 2019
*GMV
3
ITA No.6266/Del/15 A.Y.2014-15
Nav Sthali Education Society, N.Del.
Copy forwarded to: -
1. Assessee
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT
- TRUE COPY -
By Order, ASSISTANT REGISTRAR ITAT Delhi Benches 4 ITA No.6266/Del/15 A.Y.2014-15 Nav Sthali Education Society, N.Del.
Date
Draft dictated on 18.02.19
27.02.19
Draft placed before author 19.02.19
27.02.19
Draft proposed & placed before the second member Draft discussed/approved by Second Member.
Approved Draft comes to the Sr.PS/PS Kept for pronouncement on 27.02.19 & Order uploaded on :
File sent to the Bench Clerk Date on which file goes to the AR Date on which file goes to the Head Clerk. Date of dispatch of Order.5